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State of Rajasthan - Section

Section 41 in The Rajasthan Brewery Rules, 1972

41. Beer not to be issued until duty paid or bond executed.

- No beer shall be removed from a brewery until the duty imposed under section 28 of the Act has been paid or until a bond under section 18 of the Act in Form R.B. 11 or R.B. 12 has been executed by the brewer for export of beer outside the State, direct from the brewery.